As per case facts, police intercepted a vehicle with Anshuman driving and Harshdeep Thakur as a passenger. From this vehicle, 1108 grams of charas was recovered near Harshdeep's feet, leading ... to their arrest under the NDPS Act. Petitioners sought regular bail, arguing false implication, no direct connection to the contraband, and non-compliance with procedural requirements. The question arose whether the petitioners met the stringent twin conditions for bail under Section 37 of the NDPS Act for commercial quantity offences, considering the principle of conscious possession and procedural compliance claims. Finally, the Court, applying precedents, held that prima facie, both petitioners were in conscious possession of a commercial quantity of charas. They failed to satisfy the twin conditions under Section 37, which require reasonable grounds to believe they are not guilty and not likely to commit further offences. Arguments regarding procedural non-compliance were not deemed applicable or properly raised. Consequently, the bail petitions were dismissed.